- (1.)Plaintiff in a Suit for damages for short delivery of the goods transported by railway, is the Appellant.
(2.)Plaintiff is the Western India Ply woods Ltd., Baliapatam represented by its Deputy Managing Director, and the defendants are (1) Union of India represented by the General Manager, Southern Railway, Madras (2) The General Manager, Southern Railway, Madras and (3) The Chief commercial Superintendent, Southern Railway, Madras.
(3.)Plaintiff's cases in short is as follows: During the period from 17-3-1981 to 28-3-1981, 415 logs of timber covered by Railway Receipt Nos. 393915 to 393919 under Invoice Nos. 1 to 4 and 1(a) were booked in the railways for transporting from Madras to Valaptanam. The goods reached the destination on 5-4-1981. When delivery was taken, it was found that there was shortage of 30 logs having 28. 74 Cubic Metres, valued at Rs. 40,810.80. Plaintiff claims that amount with interest to be recovered from the Defendants.
;